Section 7 in The Merchant Shipping (Wrecks and Salvage) Rules, 1974
7. Publication of notification by receiver.
(1)Every notification to be published by a receiver under section 397 of the Act shall be in the form set out in the Fourth Schedule. Every such notification shall b issued within forty eight hours of taking possession of the wreck and be displayed on the notice board in the office of the! receiver for not less than fourteen days. A copy of every such notification shall be sent to the principal officer.(2)Where the estimated value of any wreck exceeds five hundred rupees, the receiver may, in addition to the notification referred not to in sub-rule (1), publicise the wreck by an advertisement in three or a consecutive issues of at least two news papers which have a wide circulation in the Mercantile Marine Department District concerned.
